Jitendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 3108 MP

                                                                                                                            CRA No.23/2017
                                                                                        1

                                             High Court of Madhya Pradesh, Jabalpur
                                                         Bench at Indore
                                          Criminal Appeal No.23/2017
                         Indore, Dated 04.03.2022
                                 Shri Vikas Rathi, learned counsel for appellant Jitendra s/o

                         Badriprasad.

                                 Shri Mukesh Kumawat, learned Government Advocate for the

                         respondent / State of Madhya Pradesh.

Heard on IA No.349/2022, a repeat (fourth) application under

Section 389 (1) of the Code of Criminal Procedure, 1973 for suspension of

jail sentence and grant of bail filed on behalf of the appellant.

The present appellant has been convicted and sentenced by learned

Additional Sessions Judge, Kannod, District Dewas (MP) in Sessions Trial

No.81/2016 vide judgment dated 23rd November, 2016, as under: -

                                          Conviction                                        Sentence
                                Section        Act            RI             Fine            Imprisonment in lieu of fine
                                                                            amount
                                 302           IPC     Life Imprisonment   Rs.3,000/-                  2 months RI
                                 201           IPC        7 years RI       Rs.1,000/-                  1 month RI

As directed by this Court on 23.10.2021 while dismissing IA

No.1063/2021, counsel for the appellant has still not complied with the

order passed by this Court on 13.03.2019.

In view of the same, this Court does not find any substance in the

present interlocutory application.

Accordingly, IA No.349/2022 is dismissed.

                           (Subodh Abhyankar)                                                            (Pranay Verma)
                                Judge                                                                        Judge
rcp



  RAMESH CHANDRA PITHWE
  2022.03.04 17:26:09 +05'30'